V PASUPATHI Vs. A SHENAMMAL

JUDGEMENT

(1.) The Civil Revision Petition No.1993 of 2009, had been filed against the order, dated 8.4.2009, made in I.A.No.265 of 2009, in O.S.No.180 of 2009, on the file of the District Munsif Court, Chengalpattu.

(2.) The Civil Revision Petition No.1994 of 2009, has been filed against the order, dated 15.7.2009, made in I.A.No.634 of 2009, in O.S.No.180 of 2009, on the file of the District Munsif Court, Chengalpattu.

(3.) The petitioners in the present Civil Revision Petitions are the defendants in the suit, in O.S.No.180 of 2009, on the file of the District Munsif Court, Chengalpattu. The suit, in O.S.No.180 of 2009, had been filed by the respondents praying for a decree declaring that the 'C' schedule property is a narasam left, from 2.5.1942, the date of the Koorchit, for the common enjoyment of the respondents, who are the plaintiffs in the said suit, and for a mandatory injunction directing the petitioners to remove the obstruction in the 'C' schedule property, and for a permanent injunction restraining the defendants and others from interfering with the respondents' enjoyment of the 'C' schedule property, in common. The petitioners had filed an interlocutory application, in I.A.No.265 of 2009, for an order of ad interim injunction restraining the petitioners from interfering with the plaintiffs' enjoyment of the 'C' schedule property, in common. An interlocutory application, in I.A.No.634 of 2009, had also been filed for appointing an Advocate Commissioner to make local inspection of the suit property and to note down its physical features.